Section 342(3) in Rules of the High Court of Judicature for Rajasthan, 1952
(3)In case of an appeal under section 417. Criminal Procedure Code and in case where notice is given to the accused to show cause why his sentence should not be enhanced, provided the accused has not filed an appeal against his conviction, a copy of the paper-book shall be given to the accused free of cost.The number of copies to be prepared in such cases shall be increased accordingly.
